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Judgment
G. Satapathy, J.
This is a bail application U/S.483 of BNSS by the petitioners for grant of bail in connection with Kujang PS Case No.115 of 2026 corresponding to GR Case No.369 of 2026 pending in the file of learned JMFC (P), Kujang, in the District of Jagatsinghpur, for commission of offences punishable U/Ss.126(2)/115 (2)/117/329(4)/296(b)/74/76/109(1)/351(2)/3(5) of BNS, on the main allegation of attempting to the life of injured Benga Majhi, Babuli Majhi and Dali Majhi by attacking them with deadly weapons.
Heard, Ms. Agnisikha Ray, learned counsel for the petitioners and Mr. M.R. Patra, learned Additional Public Prosecutor in the matter and perused the record.
After having considered the rival submissions upon perusal of record, there appears allegation against the petitioners for assaulting the injured persons, but the present petitioners are also found to have sustained injuries on their persons. Besides, another case has been registered against the members of the informant party for offences U/S.109 of BNS together with other offences. In the meantime, after conclusion of investigation, charge-sheet has already been placed and the injury report of the injured does not disclose them to be admitted in any hospital as an indoor patients, however, even if the injured have been considered to be admitted in any hospital, they must have been discharged therefrom in the meantime. Further, there appears some quarrel between two rival groups relating to dispute between the wife and husband, who are related to both the sides. In the aforesaid facts and situation and taking into account the pre-trial detention of the petitioners in custody together with submission of charge-sheet in the meantime and there being no criminal antecedent reported against any of the petitioners and keeping in view the inherent right of the accused-petitioners to be presumed innocent until proven guilty at the trial, this Court without expressing any view on merit admits each of the petitioners to bail, but subject to certain conditions.
Hence, the bail application of the petitioners stands allowed and the petitioners are allowed to go on bail on furnishing bail bonds of Rs.50,000/- (Rupees Fifty Thousand) each with two solvent sureties each for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it with following conditions:-
the petitioners shall maintain absolute peace and tranquility in the locality,
the petitioners shall not threaten, induce, influence or coerce any of the witnesses including the family members of the victim acquainted with the facts of the case so as to dissuade them from disclosing such facts before the Court &
the petitioners shall report attendance before the jurisdictional Police Station once in a fortnight preferably on a Sunday of each month in between 10 A.M. to 12 Noon for three(03) months from the actual date of release from the custody.
The IIC of jurisdictional Police Station shall not detain the petitioners unnecessarily after recording their attendance beyond the time as stipulated.
Accordingly, the BLAPL stands disposed of. A soft copy of this order be immediately communicated to the concerned Court, who shall afterwards communicate the same to the concerned Jail through e-mail for reference.